Allahabad High Court
Dhannu vs State Of U.P. And 3 Others on 23 August, 2024
Author: Rajeev Misra
Bench: Rajeev Misra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:136325 Court No. - 77 Case :- APPLICATION U/S 482 No. - 12208 of 2024 Applicant :- Dhannu Opposite Party :- State Of U.P. And 3 Others Counsel for Applicant :- Ram Bahadur Singh,Vikas Narayan Rai Counsel for Opposite Party :- G.A. Hon'ble Rajeev Misra,J.
1. Heard Mr. V.N. Rai, the learned counsel for applicant and the learned A.G.A. for State-opposite party-1.
2. This application under section 482 Cr.P.C. has been filed challenging order/notice dated 29.11.2023 under Section 111 Cr.P.C., issued by Sub Divisional Magistrate, Bansdeeh, Ballia in Criminal Case No. 786 of 2023 (State Vs. Dhannu) under Section 110(G) Cr.P.C., Police Station-Maniyar, District- Ballia.
3. Record shows that police of Police Station-Maniyar, District-Ballia, submitted a challan report dated 22.11.2023 against applicant-Dhannu, whereby he has been challaned under sections 110(G) Cr.P.C. It is alleged in aforesaid report that Case Crime No. 288 of 2023, under Sections 323, 504, 506 IPC, Police Station-Maniyar, District-Ballia has been lodged against applicant, in which, charge sheet has been submitted. Applicant is a criminal of high profile nature (Manbarh). He is also habitual of indulging in fight and committing grievous offences. On account of fear of applicant, no person of the public is either ready or willing to give information about his activities to the police. People in the locality are fear stricken on account of his conduct. He regularly exhorts the villagers in respect of which, information was given by the Beat Constable.On account of above, there is eminent threat regarding breach of peace.
4. On the basis of above police report, opposite party-4, Sub Divisional Magistrate, Bansdih, Ballia issued the notice/order dated 29.11.2023 directing the applicant to show cause as to why he be not directed to submit a personal bond of Rs. 50,000/- and two sureties of the like amount for ensuring good behaviour and conduct.
5. Thus feeling aggrieved by aforesaid notice/order dated 29.11.2023, applicant-Dhannu has now approached this Court by means of present application under section 482 Cr.P.C.
6. Learned counsel for applicant contends that the notice/order dated 29.11.2023, issued by opposite party-4, Sub Divisional Magistrate, Bansdih, Ballia, is patently illegal. Same does not contain full particulars nor the full substance of Police Report, on the basis of which aforesaid notice has been issued. No personal satisfaction has been recorded by the Sub Divisional Magistrate, Bansdih, Ballia either. It is thus urged that impugned notice does not fulfill the requirement of Section 111 Cr.P.C. In support of above, reliance is placed upon Baleshwar S/o Ram Saran and Others Vs. State of U.P., 2008 (63) ACC 374, wherein a learned Single Judge has observed as follows in paragraphs 6, 7 and 8:
"6. Having given my thoughtful consideration to the rival submissions made by parties Counsel and after going the impugned notice, I find force in the aforesaid contention of the learned Counsel for the applicants that the impugned notice is wholly illegal and void. Annexure 1 is the copy of the impugned notice, which was issued by SDM Mawana (Meerut) to the applicants, whereby they were called upon to appear on 10.12.2004 and show cause as to why they be not ordered to execute a personal bond for Rs. 30,000/- and furnish two sureties each in the like amount to keep peace for a period of one year. In this notice it is only mentioned by the SDM concerned that he is satisfied with the report of S.O. of P.S. Mawana that due to old litigation, there is enmity between the parties, due to which there is likelihood of the breach of peace. It is not mentioned in this notice that what type of litigation is going on between the parties and in which Court the said litigation is pending. Number of the case and other details of the said litigation have also not been mentioned in the impugned notice. As such the impugned notice issued by the learned SDM Mawana is vague and it does not fulfil the requirements of Section 111, Cr.P.C. This type of notice has been held to be illegal by this Court in the case of Ranjeet Kumar v. State of U.P. (supra).
7. Making an order under Section 111 of the Code is not an idle formality. It should be clear on the face of the order under Section 111, Cr.P.C. that the order has been passed after application of judicial mind. If no substance of information is given in the order under Section 111, the person against whom the order has been made will remain in confusion. Section 114 of the Code provides that the summons or warrants shall be accompanied by a copy of the order made under Section 111. This salutary provision has been enshrined in the Code to give notice of the facts and the allegations which are to be met by the person against whom the proceedings under Section 107, Cr.P.C. are drawn.
8. It should be borne in mind that the proceedings under Section 107/116 of the Code some times cause irreparable loss and unnecessary harassment to the public, who run to the Court at the costs of their own vocations of life. Unless it is absolutely necessary, proceedings under Section 107/116, Cr.P.C. should not be resorted to. Experience tells that proceedings like the one under Section 107/116 of the Code are conducted in a most lethargic and lackadaisical manner by the learned Executive Magistrate causing harassment to public beyond measure."
7. In view of aforesaid, Court has examined the impugned notice/order dated 29.11.2023, issued by opposite party-4, Sub Divisional Magistrate, Bansdih, Ballia under Section 111 Cr.P.C. The Court finds that impugned notice contains a bare recital that there is apprehension of breach of peace. Impugned notice/order does not contain full substance of information given by concerned Police Officer nor does it show that satisfaction of opposite party-4 necessitating an order under Section 111 Cr.P.C. Consequently, concerned Magistrate has not acted judiciously while issuing the impugned notice/order dated 29.11.2023.
8. In view of above, the impugned notice/order dated 29.11.2023, issued by opposite party-4, Sub Divisional Magistrate, Bansdih, Ballia, cannot be sustained. Accordingly, the same is liable to be quashed.
9. As a result, present application succeeds and is liable to be allowed.
10. It is, accordingly, allowed.
11. The impugned notice/order dated 29.11.2023 issued by opposite party-4, Sub Divisional Magistrate, Bansdih, Ballia (Annexure-2 to the affidavit) is, hereby, quashed.
Order Date :- 23.8.2024 Vinay